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[Cites 0, Cited by 0] [Section 332] [Entire Act]

State of Odisha - Subsection

Section 332(c) in The Orissa Municipal Corporation Act, 2003

(c)without the written permission of the Commissioner, make any projection over or encroachment upon or in any way injure, or cause or permit to be injured, any drain, cess-pool, house gully, water closet, privy, latrine or urinal or bathing or washing place :